Velsamy vs The District Collector
2023 Latest Caselaw 13550 Mad

                                                                               W.A.(MD)Nos.1314 & 1315 of 2015


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 05.10.2023

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                         AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                       W.A.(MD)Nos.1314 & 1315 of 2015

                Velsamy                                             ... Appellant in both W.As.
                                                          Vs.

                1.The District Collector,
                  Thoothukudi District, Thoothukudi.

                2.Government of Tamilnadu,
                  Represented by its
                  Additional Chief Secretary / Commissioner of
                                   Revenue Administration,
                  Ezhilagam, Chepauk, Chennai-5.                    ...Respondents in both W.As.

                COMMON PRAYER: Writ Appeals filed under Clause 15 of Letters Patent Act,
                to set aside the order passed in W.P.(MD)Nos.13392 and 13393 of 2013, dated
                14.08.2013 on the file of this Court.


                                    For Appellant        : Mr.G.Chandrasekar
                                    For Respondents : Mr.S.Shanmugavel
                                                          Additional Government Pleader
                                                          (in both W.As.)

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https://www.mhc.tn.gov.in/judis
                                                                                  W.A.(MD)Nos.1314 & 1315 of 2015




                                                   COMMON JUDGMENT

                           (Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)


                                  The learned counsel for the appellant has made a submission that he is

                not ready, since he has handed over the bundle to the appellant. None appeared on

                behalf of the appellant and the appellant is also not present. Thus, the Writ

                Appeals stand closed with liberty to the appellant to restore the appeals, if he is

                interested in pursing the matter. No costs.




                                                                   (S.M.S., J.) & (V.L.N., J.)
                                                                             05.10.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

                To
                1.The District Collector,
                  Thoothukudi District, Thoothukudi.

                2.The Additional Chief Secretary / Commissioner of
                                  Revenue Administration,
                  Government of Tamilnadu,
                  Ezhilagam, Chepauk, Chennai-5.

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https://www.mhc.tn.gov.in/judis
                                              W.A.(MD)Nos.1314 & 1315 of 2015




                                          S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)Nos.1314 & 1315 of 2015

05.10.2023

https://www.mhc.tn.gov.in/judis